Section 9(4) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(4)The Council for Education and Research, in the exercise of its powers and the discharge of its functions, shall have the power to issue necessary directions to the Universities under intimation to the Chancellor which shall be final and binding on the Universities and it shall be the duty of the Vice-Chancellor concerned to ensure that such directions are promptly and properly implemented and for this purpose the Vice-Chancellor shall have and exercise all the necessary powers as provided in sub-section (5) of section 25 of this Act.
